YAMAN ARORA Vs. STATE OF GOA

JUDGEMENT

(1.) This is an Application for modification of the conditions of bail granted to the applicant by order dtd. 15/3/2021 in Sessions Case (Ors) No. 8/2018. The applicant has been chargesheeted for the offence punishable under Sec. 370(3) of IPC and is in jail for about five years.

(2.) The learned Counsel for the applicant pointed out that the trial has not commenced and not even a single witness of the prosecution is examined.

(3.) The applicant was held entitled to be released on bail by order dtd. 15/3/2021 inter alia on the following conditions: